Madras High Court
Tsunami Affected Farmer Welfare ... vs The Managing Director on 23 September, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
WP No.34702 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 23.09.2021
CORAM:
THE HON'BLE MR. JUSTICE S.M.SUBRAMANIAM
WP No.34702 of 2016
and WMP No.29889 of 2016
Tsunami Affected Farmer Welfare Association,
Rep. By its President Tmt.Shanthi .. Petitioner
Vs
The Managing Director,
Pondicherry Agro Services Industrial Corporation,
Thatanchavadi, Pondicherry. .. Respondent
PRAYER: This Writ Petition is filed under Article 226 of the
Constitution of India, praying for issuance of Writ of Mandamus,
forbearing the respondent herein from replacing the existing bore well
operator nominated on 02.03.2016 for the Community bore well at R.S.
No.197/3, Manapet Revenue Village, Bahour Commune, Puducherry,
constructed for providing irrigation facility to the farmers / members of
petitioner Association herein by nominating any other person / non -
Member of the Petitioner Association.
For Petitioner : Mr.V.R.Rajasekaran
For Respondent : Mr.T.M.Naveen
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WP No.34702 of 2016
ORDER
The relief sought for in the present writ petition is to forbear the respondent from replacing the existing bore well operator nominated on 02.03.2016 for the Community bore well at R.S. No.197/3, Manapet Revenue Village, Bahour Commune, Puducherry, constructed for providing irrigation facility to the farmers / members of petitioner Association by nominating any other person / non - Member of the Petitioner Association.
2. The writ petition is filed by Tsunami Affected Farmer Welfare Association. The relief sought for is not to replace the existing bore well operator and in pursuance to an interim order of status quo granted on 30.09.2016, the same person is continuing for the past about five years from the date of filing of the writ petition.
3. Thus, no further relief needs to be considered as the respondent has not taken any action for changing the present system, which is continuing. However, if any changes is to be made, the same has to be made by following the procedures, as contemplated.
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4. With these observations, the writ petition stands disposed of.
No Costs. Consequently, the connected Writ Miscellaneous Petition is closed.
23.09.2021 Speaking/Non-speaking order Index: Yes/No Internet: Yes ars To The Managing Director, Pondicherry Agro Services Industrial Corporation, Thatanchavadi, Pondicherry.
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